Section 11(2) in The Karnataka Cinemas (Regulation) Act, 1964
(2)No provision contained in the enactments specified in the Schedule or any other law for the time being in force regulating the erection or construction of buildings, or in the rules or bye-laws made under any such enactment or law shall apply to an application under sub-section (1) in so far as such provision relates to any of the matters specified in the said sub-section.
